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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(1)(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)dies as a contesting candidate and a report of his death is received before the commencement of the poll, the Returning Officer shall, upon being satisfied about the fact of the death of the candidate, by order, announce an adjoumment of the poll to a date to be notified later and report the fact to the State Election Commission and to the election authority: